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State of Bihar - Section

Section 14 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997

14. Age.

- A candidate for direct recruitment must not be below 18 years of age and over 35 years of age on the 1st day of January of the year in which the process of recruitment is initiated:Provided that upper age limit from members of Scheduled Caste/Scheduled Tribe and those in the employment of Government shall be relaxable by 5 years:Provided also that age limit shall not apply to a person already serving in the establishment of the Court including daily wage employees or those working in the Courts subordinate to the Court or placed on deputation:Provided also that no candidate shall by virtue of relaxation on age under this Rule, have more than three opportunities to appear at the competitive examination or selection.